SUBHASH SHIVRAM SAWANT Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition, purporting to be public interest litigation, a tradeunion leader (petitioner No.1) and a businessman (petitioner No.2) have prayed for following directions against the Union of India and six political parties:

(2.) Petitioners have relied upon the following words of Dr.B.R.Ambedkar before the Constituent Assembly on or about 15 November 1948:

(3.) Learned counsel for petitioners further submits that in spite of the aforesaid words of Dr.B.R.Ambedkar, the Constitution came to be amended and vide Fortyfourth Amendment the word "Socialist" came to be added to the Preamble. The statement of Objects and Reasons to the Constitution (Fortyfourth Amendment) Act, 1976 reads as under: